Jose Devassy, S/O.Devassy vs Revenue Divisional Officer, Thrissur
2024 Latest Caselaw 27885 Ker

Kerala High Court

Jose Devassy, S/O.Devassy vs Revenue Divisional Officer, Thrissur on 13 September, 2024

                                                             2024:KER:70398

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA, 1946

                          W.P.(C)NO.28202 OF 2024

PETITIONER:

            JOSE DEVASSY, S/O.DEVASSY,
            AGED 49 YEARS
            THARAYIL HOUSE, CHELAKKOTTUKARA, KIZHAKKEKOTTA.P.O.,
            THRISSUR, PIN - 680005

            BY ADVS.
            C.A.CHACKO
            C.M.CHARISMA


RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER, THRISSUR
            REVENUE DIVISIONAL OFFICE, CIVIL STATION, AYYANTHOLE,
            THRISSUR, PIN - 680003

    2       LOCAL LEVEL MONITORING COMMITTEE,
            REPRESENTED BY ITS CONVENER, THRISSUR MUNICIPAL
            CORPORATION, THRISSUR, PIN - 680001

    3       AGRICULTURAL OFFICER,
            KRISHI BHAVAN, THRISSUR, THRISSUR DISTRICT,
             PIN - 680007

    4       VILLAGE OFFICER,
            CHEMBUKAVU VILLAGE OFFICE, THRISSUR, PIN - 680020

            SMT.DEVI SHRI R., GP


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.28202 of 2024
                                              -2-


                                                                                 2024:KER:70398

                             MOHAMMED NIAS C.P., J
                       .....................................................
                             W.P(C) No.28202 of 2024
                     .........................................................
                          Dated this the 13th day of September, 2024


                                     JUDGMENT

The petitioner, stated to be the owner of the property

having an extent of 2 Ares 40 Sq.Meters of land comprised in

Survey No.58/1-40 in Thrissur Taluk, in Chembukavu Village

in Thrissur District, has preferred Ext.P2 application under

Form-6 of the Kerala Conservation of Paddy Land and

Wetland Act and Rules, 2008, (for short, the Act and the

Rules) seeking change of user of the property in the data

bank.

2. The learned counsel for the petitioner submits that

no orders have been passed on the statutory application so

far.

3. Accordingly, there will be a direction to the 4th

respondent Village Officer to give sufficient inputs required

under the Act and the Rules to the 1st respondent Revenue

Divisional Officer or the officer authorised under Section

2(XVA) of the Act, within one month from today. On receipt of

the same, the 1st respondent Revenue Divisional

Officer/authorised officer will consider Ext.P2 application

2024:KER:70398 within two months thereafter and pass orders strictly in terms

of the Act and the Rules.

The writ petition is disposed of as above.

Sd/-

                                                MOHAMMED NIAS          C.P.
                                                     JUDGE
        RPR/-




                                                                2024:KER:70398

APPENDIX OF WP(C) NO.28202 OF 2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF LAND TAX RECEIPT DATED 8/12/2023 ISSUED FROM CHEMBUKAVU VILLAGE OFFICE

EXHIBIT P2 TRUE COPY OF FORM-6 APPLICATION DATED 21/02/2024 WITH NO.29/2024/37372